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High Court Of Himachal Pradesh judgments, 2024

689 judgments · page 16 of 35

High Courts23 May 2024Disposed Of

Vijay Kumar Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0135

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 342, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)
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High Courts22 May 2024Allowed/Disposed Of

Joginder And Others Vs Lohari Devi And Others

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0091

Code Of Civil Procedure, 1908 — Section 151, Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(3), Order 22 Rule 4(4)
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High Courts20 May 2024

Jai Prakash Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0087

Code Of Criminal Procedure, 1973 — Section 161, 164, 173(2), 439Indian Penal Code, 1860 — Section 34, 120B, 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 33(7)
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High Courts20 May 2024Dismissed

Happy Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0083

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 37Code Of Criminal Procedure, 1973 — Section 438
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High Courts20 May 2024Dismissed

Kashmiro Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2024) 05 SHI CK 0081

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 22, 25, 37, 37(1)(b)(ii), 54Code Of Criminal Procedure, 1973 — Section 437
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